Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] State of Himachal Pradesh - Subsection Section 74(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (3)A decree or order made in any such proceeding shall specify the extent to which each of the tenant is affected thereby.
